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State of Rajasthan - Section

Section 4 in The Rajasthan Kasar Bhom Abolition Act, 1961

4. Release from liability for service.

- Where any payment on account of Kasar Bhom, which has been discontinued under section 3, is or has been subject to the rendering of any service, the liability of the Kasar Khwar for rendering such service shall cease and determine as from the appointed date.